Section 3(7)(ii) in The Major Port Trusts Act, 1963

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Union of India - Subsection

Section 3(7)(ii) in The Major Port Trusts Act, 1963

(ii)such number of persons, as the Central Government may, from time to time, by notification in the Official Gazette, specify, to be elected by such bodies and representing any one or more of such of the following interests as may be specified in the notification from among themselves, namely:-

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Union of India - Subsection

Section 3(7)(ii) in The Major Port Trusts Act, 1963